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The post of the solicitor general of India is the very special post, he is the second law officer of the country in India. It is a statutory authority rather being a constitutional and have a more precious and respectable post which many young lawyers aspire to achieve someday. Present solicitor general of India Mr Tushar Mehta is very energetic and ambitious towards his works, advices the government of India on legal issues and appeared in the court on behalf of Union of India according to Law officers(terms and conditions) rules,1972. Many young lawyers who are on record of Supreme Court take him as a mentor as he posses some exceptional qualities such as knowledge, arguing skill set that make him different from the other advocates on record of Supreme Court. Thousands of students pass out each year from the law colleges and join the noble profession to express their knowledge their concern towards society but there are some exceptional person who are different from others and who stand out and became solicitor general of India. Under this covid-19 situation there has been different kinds of problem faced by the central government regarding different sectors whether the financial or any other but the migrant crisis was handled by the learnt solicitor general of India very well and it can be said that “"Even the elitist of us, needs to be reminded of the Professional Ethics that the Profession has set for itself". A public interest litigation was filed in the Honorable apex court of the country by alakh Alok Srivastava and Tushar Mehta had made a wrong statement regarding at and the order that was recorded says "The Solicitor General of India made a statement on instructions that at 11 A.M. today, there is the roads in an attempt to reach his/her home towns/villages." Though there are certain cases where due to some factors there is a difference in opinion but there it takes a lot courage to be the solicitor general.
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